S.K. Singh, J. - (1.) Pleadings are complete and as requested by learned Counsel for parties, matter is being heard and finally decided.
(2.) For disposal of matter, this Court is"not to record detail facts as brief mention will be sufficient for disposal of the case.
(3.) The dispute relates to property which was recorded in the name of Bahadur who is admittedly father of both parties i.e. petitioners No. 1 to 3 and the respondents No. 3 and 4. Petitioners claim exclusive right in the property on the basis of registered sale deed which is said to have been executed by Bahadur in their favour on 16.12.1988, whereas the respondents claim themselves to be co-tenant in view of some family settlement which is said to have been arrived at on the basis of which, consolidation officer directed mutation of name of all five sons on 9.7.1993. After the order of Consolidation Officer, it appears that Bahadur moved recall application on 4.8.1993 to the order dated 9.7.1993, upon which the Consolidation Officer on 12.8.1993 granted stay against which, opposite parties filed appeal which on account of death of Bahadur was directed to be allowed and the order dated 12.8.1993 was set aside and the order dated 9.7.1993 was maintained. The revision filed by petitioners failed and thus against all the aforesaid orders, this petition is before this Court.;